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Judgment
V.K. Sharma, J.—The Writ petition has been filed with the following prayer:
A. That writ in the nature of mandamus may be issued and the respondent department may be directed to regularize the services of the petitioner from the date when he completed 8 years of contract service pursuant to Annexure P-1.
The present writ petition is being disposed of with the consent of the parties, with a direction to the first respondent that on filing of the representation for and on behalf of the petitioner along with certified copy of this order, first respondent will consider the same by passing speaking order and if necessary after hearing the petitioner or his authorized legal representative.
Necessary order in that regard shall be passed within a period of six weeks from the date of receipt of copy of the representation.
In view of the disposal of the present writ petition, all the pending application(s) are also disposed of.